Section 38B(3) in The Wild Life (Protection) Act, 1972
(3)The Central Government shall remove a person from the office of chairperson or member referred to in sub-section (2) if that person-(a)becomes an undischarged insolvent;(b)gets convicted and sentenced to imprisonment for an offence which, in the opinion of the Central Government, involves moral turpitude;(c)becomes of unsound mind and stands so declared by a competent Court;(d)refuses to act or becomes incapable of acting;(e)is, without obtaining leave of absence from the authority, absent from three consecutive meetings of the Authority; or(f)in the opinion of the Central Government has so abused the position of chairperson or member as to render that person's continuance in office detrimental to the public interest:Provided that no person shall be removed under this clause unless that person has been given a reasonable opportunity of being heard in the matter.
